Section 27 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
27. Enquiries.
- How to be conducted. - All enquiries under the Act, shall, unless otherwise specifically provided therein or in these rules, be conducted:-(a)In contested cases. - In the manner provided by law for the trial of a suit in a Revenue Court: and(b)In other cases. - In the manner provided by law for the trial of an application by a Revenue Court.
